(4)The provision of sub-rule (i) shall apply only to factories constructed after the 1st January, 1975 and also to cranes installed in existing factories after the said date and sub-rules (ii) and (iii) shall apply to the factories constructed after the 4th February, 1963 and the cranes installed in existing factories after said date:Provided that the Chief Inspector may, with the approval of the State Government, exempt any such factory in respect of any particular over-head travelling crane from the operation of any provision of the said sub-rules subject to such conditions as he may specify in writing.
